Section 110(1) in The Tripura Co-operative Societies Rules, 1976
(1)The Tripura Co-operative Societies Rules, 1959 (hereinafter referred to as the said Rules) are hereby repealed:Provided that the repeal shall not affect the previous operation of the said Rules so repealed and anything done or any action taken or deemed to have been done or taken (including any appointment or delegation made, application or other document filed, certificate of registration granted, agreement executed, notification, order, direction or notice issued, regulation, form or bye-laws framed, or proceedings instituted before the Registrar, Liquidator or Tribunal or other officer, authority or person) by or under the provisions of the said Rules, be deemed to have been done or taken under the corresponding provisions of these rules, and shall continue in force unless and until superseded by anything done or any action taken under these rules.
